Supreme Court26 Apr 1967Dismissed
Commissioner of Income Tax, Bombay City I Vs National Storage Pvt. Ltd.
Supreme Court Of India · AIR 1968 SC 70 : (1967) 66 ITR 596 : (1967) 3 SCR 813
Income Tax Act, 1922 — Section 10, 9
COURT ARCHIVE
Supreme Court Of India judgments, 1967
394 judgments · page 12 of 20
Supreme Court25 Apr 1967dismissed
State of Maharashtra Vs Jamnabhai Purshottam Assar
Supreme Court Of India · AIR 1968 SC 53 : (1968) 70 BOMLR 141 : (1968) CriLJ 92 : (1968) 16 FLR 25 : (1968) LabIC 92 : (1968) 1 LLJ 12 : (1968) MhLj 161 : (1968) MPLJ 79 : (1967) 3 SCR 808
Bombay Factories Rules, 1950 — Rule 3Criminal Procedure Code, 1898 (CrPC) — Section 431Factories Act, 1948 — Section 2, 85(1), 93
Supreme Court25 Apr 1967Allowed
Commissioner of Sales Tax, U.P. Vs G.G. Industries, Agra
Supreme Court Of India · (1968) 21 STC 63
Uttar Pradesh Sales Tax Act, 1948 — Section 11, 4
Supreme Court25 Apr 1967Disposed Of
Sundaram & Company (P.) Ltd., Madurai Vs Commissioner of Income Tax, Madras
Supreme Court Of India · AIR 1968 SC 124 : (1967) 66 ITR 604 : (1967) 3 SCR 798
Appellate Tribunal Rules, 1946 — Rule 27Finance Act, 1956 — Section 2, 2(2), 2(3), 2(4), 2(5)Income Tax Act, 1922 — Section 15A, 15C, 18A(5), 23A, 34(1)
Supreme Court25 Apr 1967dismissed
Gurdit Singh Vs Mst. Angrez Kaur Alias Gej Kaur Alias Malan and Others
Supreme Court Of India · AIR 1968 SC 142 : (1967) 3 SCR 789
Supreme Court25 Apr 1967Dismissed
Kesho and Others Vs The State of Uttar Pradesh
Supreme Court Of India · (1967) 04 SC CK 0055
Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 34
Supreme Court24 Apr 1967Allowed
Director of Supplies & Disposals, Calcutta Vs Member, Board of Revenue, West Bengal, Calcutta
Supreme Court Of India · (1967) 3 SCR 778 : (1967) 20 STC 398
Bengal Finance (Sales Tax) Act, 1941 — Section 2(c)
Supreme Court20 Apr 1967dismissed
Sarpanch, Lonand Grampanchayat Vs Ramgiri Gosavi & Anr
Supreme Court Of India · AIR 1968 SC 222 : (1968) 70 BOMLR 144 : (1967) 15 FLR 466 : (1968) LabIC 201 : (1967) 2 LLJ 870 : (1968) MHLJ 236 : (1968) MPLJ 144 : (1967) 3 SCR 774
Constitution of India, 1950 — Article 136, 227Minimum Wages Act, 1948 — Section 20(1), 20(2)
Supreme Court20 Apr 1967Allowed
Commissioner of Income Tax, Kerala Vs Gemini Cashew Sales Corporation, Quilon
Supreme Court Of India · AIR 1967 SC 1559 : (1967) 65 ITR 643 : (1967) 3 SCR 727
Industrial Disputes Act, 1947 — Section 25F, 25FF
Supreme Court20 Apr 1967Allowed
Raja Bahadur Giriwar Prasad Narain Singh Vs Dukhu Lal Das & Ors
Supreme Court Of India · AIR 1968 SC 90 : (1968) 16 BLJR 288 : (1967) 3 SCR 759
Bihar Land Reforms Act, 1950 — Section 3, 3(1), 3(2), 4
Supreme Court20 Apr 1967Allowed
Custodian of Evacuee Property Punjab & Ors Vs Jafran Begum
Supreme Court Of India · AIR 1968 SC 169 : (1968) 70 PLR 1 : (1967) 3 SCR 736
Administration of Evacuee Property Act, 1950 — Section 24, 27, 27, 46, 7
Supreme Court20 Apr 1967dismissed
Pyare Lal etc. Vs New Delhi Municipal Committee & Anr
Supreme Court Of India · AIR 1968 SC 133 : (1967) 3 SCR 747
Prevention of Food Adulteration Act, 1954 — Section 2Punjab Municipal Act, 1911 — Section 172, 173, 173(1), 188
Supreme Court20 Apr 1967Allowed
Vishwanath Maharshi (Rajguru) and Another Vs Board of Revenue, M.P., Gwalior and Others
Supreme Court Of India · (1968) JLJ 68
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952 — Section 41
Supreme Court19 Apr 1967Dismissed
Rentala Latchaiah & Ors Vs Chimmapudi Subrahmanyam
Supreme Court Of India · AIR 1967 SC 1793 : (1967) 3 SCR 712
Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 2(13), 5
Supreme Court19 Apr 1967Allowed
Controller of Estate Duty, Gujarat Vs H.H. Iqbal Mohomed Khan, Nawab of Palanpur
Supreme Court Of India · (1967) 66 ITR 484
Estate Duty Act, 1953 — Section 9Transfer of Property Act, 1882 — Section 130
Supreme Court19 Apr 1967dismissed
Sawan Ram and Others Vs Kala Wanti and Others
Supreme Court Of India · AIR 1967 SC 1761 : (1968) 1 ALT 352 : (1968) 2 AnWR 55 : (1967) 3 SCR 687
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 13, 6, 9(2)
Supreme Court19 Apr 1967dismissed
Solana Ramachandra Rao & Ors Vs Maddi Kutumba Rao & Anr
Supreme Court Of India · AIR 1967 SC 1637 : (1967) 3 SCR 703
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 89, 92, 92
Supreme Court19 Apr 1967dismissed
State of Maharashtra Vs Dr. R.B. Chowdhary & 2 Ors
Supreme Court Of India · AIR 1968 SC 110 : (1967) 70 BOMLR 139 : (1968) CriLJ 95 : (1968) MhLj 177 : (1967) 3 SCR 708
Criminal Procedure Code, 1898 (CrPC) — Section 342, 342Penal Code, 1860 (IPC) — Section 500Press and Registration of Books Act, 1867 — Section 7
Supreme Court19 Apr 1967Allowed
Hukamchand Vs Bansilal & Ors
Supreme Court Of India · AIR 1968 SC 86 : (1968) 70 BOMLR 114 : (1968) MhLj 429 : (1968) MPLJ 187 : (1967) 3 SCR 695
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 4(2), Order 21 Rule 5, Order 21 Rule 5(1), Order 21 Rule 90, Order 21 Rule 90
Supreme Court19 Apr 1967Dismissed
Yusufalli Esmail Nagree Vs The State of Maharashtra
Supreme Court Of India · (1968) 38 AWR 268
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 162, 165A, 342Evidence Act, 1872 — Section 155(3), 7, 8